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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(i)"Internal Development Work" means the following development works to be done within the limits of the colony under the prescribed standards:-
(i)Levelling;
(ii)Demarcation of the proposed roads and plots sanctioned in the layout;
(iii)Construction of the proposed road (as per IRC standards);
(iv)If in the land of the colony, the road exists at present, in that case the construction or widening of the road on the basis of sactioned layout (as pet IRC standards);
(v)Construction of culverts (as per IRC standards);
(vi)Construction of proposed drain, if existing them the cabalisation of existing drain (as per PHE standards);
(vii)Implementation of internal water supply system (as per PHE standards);
(viii)Construction of Internal sewage line (as per PHE standards);
(ix)Construction of septic lank (if proposed) (as per PHE standards);
(x)Fixation of electric polls under the internal electricity system (as per the standards prescribed by the MPEB);
(xi)Construction of overhead tank;
(xii)Development of proposed open areas in the colony;
(xiii)Planatation on road side;